COURT ARCHIVE

Calcutta High Court judgments

64,079 judgments · page 943 of 3,204

High Courts15 May 2008

Oriental Bank of Commerce Vs Santosh Kumar Agarwal

Calcutta High Court · AIR 2008 Cal 148 : (2008) 2 CALLT 509 : (2008) 3 CHN 202 : 112 CWN 810

Banking Regulation Act, 1949 — Section 6Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20, 21

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High Courts15 May 2008Dismissed

Ganesh Ghosh Vs The State of West Bengal

Calcutta High Court · (2008) 2 CALLT 447

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 313Penal Code, 1860 (IPC) — Section 364

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High Courts15 May 2008Allowed

Midnight Merchants Private Limited and Others Vs Julien Educational Trust and Others

Calcutta High Court · (2009) 3 CALLT 456 : (2010) 6 RCR(Civil) 747

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 2, 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 144(2)

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High Courts15 May 2008Dismissed

Jayasri Guha Nee Ghosh Vs Smt. Shukla Ghosh and Another

Calcutta High Court · AIR 2008 Cal 179

Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(3), 15Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15(1), 15(2)

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High Courts15 May 2008Dismissed

JMD Medicate Ltd. Vs Siemens Aktiengasellschaft

Calcutta High Court · (2009) 147 CompCas 703 : (2008) 88 SCL 51

Companies Act, 1956 — Section 433, 439(1), 439(2)

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High Courts15 May 2008Allowed

Additional Director General, Directorate of Revenue Intelligence Vs Nabo Kumar Jha and Others

Calcutta High Court · (2008) 4 CHN 765

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(5), 173Customs Act, 1962 — Section 100, 101, 104, 104(1), 104(2)Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2

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High Courts14 May 2008Dismissed

Abdul Kader Sk. @ Chittu Vs State of West Bengal

Calcutta High Court · (2008) 4 CHN 380

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 201, 302

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High Courts13 May 2008Dismissed

Sunita Jain and Another Vs State of West Bengal and Another

Calcutta High Court · (2008) 4 CHN 555

Central Sales Tax Act, 1956 — Section 10, 8(1), 9(2), 9(2A)Penal Code, 1860 (IPC) — Section 120B, 403, 405, 409, 420West Bengal Sales Tax Act, 1994 — Section 17(2), 17(3), 3(1), 6(2), 65

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High Courts13 May 2008Dismissed

Badal Dey and Others Vs State of West Bengal

Calcutta High Court · (2008) 3 CALLT 138

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 May 2008Dismissed

Bimal Khemka Vs A.L.K.B. Chand and Others

Calcutta High Court · (2008) 3 CALLT 211 : (2008) 3 CHN 194

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12(4), 19(1), 3(1), 6(1), 7(1)

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High Courts13 May 2008Dismissed

Kakali Mahato Vs State of West Bengal

Calcutta High Court · (2008) 4 CHN 386 : (2008) CriLJ 3725

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 360Penal Code, 1860 (IPC) — Section 366A, 372

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High Courts12 May 2008Dismissed

Saroj alias Suraj Panchal and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 2 CALLT 427

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 303, 307, 326, 334

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High Courts12 May 2008

Ratan Ruidas Vs State of West Bengal

Calcutta High Court · (2008) 4 CHN 928

Arms Act, 1959 — Section 25, 25(1), 27, 8Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 8

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High Courts12 May 2008Dismissed

Buddheswar Pramanik and Another Vs State of West Bengal

Calcutta High Court · (2008) CriLJ 2733

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts12 May 2008Allowed

Nabanita Das (Nee Maity) Vs State of West Bengal and Another

Calcutta High Court · (2008) 05 CAL CK 0048

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362, 367, 369, 424Penal Code, 1860 (IPC) — Section 323, 406, 498A

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High Courts12 May 2008Allowed

Supriya Basu Vs Union of India (UOI) and Others

Calcutta High Court · (2008) 2 ILR (Cal) 954

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226

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High Courts09 May 2008Dismissed

Arun Banerjee and Others Vs Baidya Nath Mullick and Others

Calcutta High Court · (2008) 3 CALLT 338

West Bengal Premises Tenancy Act, 1956 — Section 13, 13(1), 17(1), 17(2), 17(2A)

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High Courts09 May 2008

Nozrul Islam and Others Vs State of West Bengal and Others

Calcutta High Court · (2008) 4 CHN 409

West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(3A)

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High Courts09 May 2008Dismissed

Nasha Toys Pvt. Ltd. and Others Vs Indian Bank and Others

Calcutta High Court · (2008) 4 CALLT 486

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16, 18

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High Courts09 May 2008Allowed

Rejuanul Hoque alias Mithun Vs State of West Bengal and Another

Calcutta High Court · (2008) CriLJ 3468

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